Section 2 in The M.P. Niji Vishwavidyalaya (Sthapana Avam Sanchalan) Adhiniyam, 2007
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"Academic Council" means the Academic Council of the private university;(b)"Below poverty line family" means a family whose income is below the poverty line as specified by the Government from time to time;(c)"Board of Management" means the Board of Management of the private university;(d)"Chancellor" means the Chancellor of the private university;(e)"Chief Finance and Accounts Officer" means the Chief Finance and Accounts Officer of the private university;(f)"Department" means a Department of Studies and includes a Center of Studies of the private university;(g)"Employee" means any person appointed by the private university and includes teachers and other staff of the private university;(h)"Endowment Fund" means the endowment fund of the private university;(i)"Fee" means the collection made by the private university from the students, by whatever name it may be called;(j)"Governing body" means the governing body of the private university;(k)"Higher Education" means study of curriculum or course for of knowledge beyond 10-1-2 level;(l)"Main Campus" means the main campus of the private university situated in Madhya Pradesh, consisting of minimum five university teaching departments, schools of studies and where the Vice-Chancellor and Registrar resides and also where the main office of the private university is located;(m)"National Council of Assessment and Accreditation" means, the National Council of Assessment and Accreditation, Bangalore, an autonomous institution of the University Grants Commission;(n)"Ordinances" means the Ordinances of the private university;(o)"Other Backward Classes" means the Other Backward Classes of citizens as specified by the State Government vide Notification No. F. 85-XXV-4-84, dated the 26th December, 1984 as amended from time to time;(p)"Private University" means a private university established and incorporated under this Act;(q)"Qualification" means a degree or any other qualification awarded by the private university;(r)"Registrar" means the Registrar of the private university;(s)"Regulations" means the regulations made under the provisions of this Act;(t)"Regulatory Body" means a Central or a State regulatory body established by the Centra! or State Government for laying down norms and conditions for ensuring standards of higher education;(u)"Regulatory Commission" means the Regulatory Commission established under Section 36;(v)"Regulatory Council" means the All India Council for technical Education established under the All India Council for technical Education Act, 1987 (52 of 1987), the Bar Council of India constituted under Section 4 of the Advocates Act. 1961 (25 of 1961), the Council of Architects established under the Architects Act, 1972 (20 of 1972), the Medical Council of India constituted under the Indian Medical Council Act, 1956 (2 of 1956), the Paramedical Council of Madhya Pradesh established under the Madhya Pradesh Sah Chikitsiy Parishad Adhiniyam, 2000 (No. 1 of 2001) or the Pharmacy Council of India constituted under the Pharmacy Act, 1948 (8 of 1948), as the case may be;(w)"Schedule" means the Schedule to this Act;(x)"Scheduled Castes" means the Scheduled Castes notified under Article 341 of the Constitution of India;(y)"Scheduled Tribes" means the Scheduled Tribes notified under Article 342 of the Constitution of India;(za)"School of Studies" means an institution maintained by private university as a place of higher learning and research; "Sponsoring Body" in relation to a private university means-(a)a society registered under the Madhya Pradesh Society Registrikaran Adhiniyam, 1973 (No. 44 of 1973);(b)any registered public trust;(c)a company registered under Section 25 of the Companies Act. 1956 (No. 1 of 1956); and(d)any other body registered under any other Act for the time being in force;(zb)"Statutes" means the Statutes made under the provisions of this Act;(zc)"Student" means a person enrolled in the private university for pursuing a course of study for the award of a degree, diploma, certificate or other academic distinction;(zd)"Teacher" means a professor, reader, lecturer or a person known .by any other designation who is required to impart education or to guide research or to render guidance to the students for pursuing a course of study of the private university;(ze)"University" means a University established or incorporated by or under a Central Act or a State Act and includes any such institution as may be recognized as University by the University Grants Commission;(zf)"University Grants Commission" means the University Grants Commission established under the University Grants Commission Act, 1956 (3 of 1956);(zg)"University Grants Commission Regulations, 2003" means the University Grants Commission (Establishment of and Maintenance of Standards in Private Universities) Regulations, 2003 made under the University Grants Commission Act, 1956 (3 of 1956);(zh)"Vice-Chancellor" means the Vice-Chancellor of the private university;(zi)" Visitor" means the Visitor of the private university.
